PENNAR STEEL LTD Vs. S ANSARI

JUDGEMENT

(1.) This appeal is filed by the complainant in C.C No.1495 of 1996 against the order dated 23.6.1998 passed by the learned XI Metropolitan Magistrate, Secunderabad in Crl. M.P. No.2166 of 1998 wherein he dismissed the complaint holding that the complaint is barred by limitation.

(2.) The facts that led to the filing of the complaint are as follows:

(3.) The 1st respondent herein issued a cheque in favour of the appellant/complainant and when the same was presented by the complainant in the bank, it was dishonoured. Thereafter, after following the procedure as contemplated under Section 138 of the Act i.e., by serving a legal notice on the accused on 9.7.1996, he filed the complaint on 23.8.1996 which was numbered as C.C. No.1495 of 1996. The learned Magistrate dismissed the same by the impugned order on the ground that the complaint is barred by limitation.